Section 23(2) in Rules Having The Force of Law and Executive orders Relating to Forests
(2)Except under the general or special orders of the State Government no new periodic lease shall be issued in respect of land within one chain (66 feet) of the 35 feet reservation alongside roads maintained by the State Government.Note. - This rule applies to existing and not to projected roads. It is , however, open to the Public Works Department to apply to the Deputy Commissioner to utilise his powers under Rule 2 so as to reserve from settlement otherwise than on annual lease land lying within 126 feet from the centre line of a projected road.Section II. - Special Provisions Relating To Applications For Special Cultivation
